SIDDEGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner being Chief Executive Officer of the subject Co-operative Society, is invoking the writ jurisdiction of this court under Articles 226 & 227 of the Constitution of India for assailing the orders dated 04.05.2020, 19.05.2020 and 20.05.2020 made by the 3rd respondent- ARCS respectively at Annexures - B, C & D whereby, an inquiry u/s 64 of the Karnataka Co-operative Societies Act, 1959, has been directed in addition to lodging of police complaint.

(2.) Respondents 1 to 4 are represented by the learned Addl. Govt. Advocate; notice to 5th respondent-Co- operative Bank is dispensed with since it is neither necessary nor proper party for adjudication; learned Senior Advocate Mr.Ravi Varma Kumar represents the impleading applicant at whose instance, the impugned proceedings have come out.

(3.) SUBMISSIONS FROM PETITIONER'S SIDE: